Section 41 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
41. Emergency action plans.
- An employer shall ensure at a construction site of a building or other construction work that in case more than five hundred building workers are employed at such construction site emergency action plan to handle the emergencies like"(a)fire and explosion,(b)collapse of lifting appliances and transport equipment,(c)collapse of building, sheds or structures, etc.,(d)gas leakage or spillage of dangerous goods or chemicals,(e)drowning of building workers, sinking of vessels, and(f)landslides getting building worker buried, floods, storms and other natural calamities, is prepared and submitted for the approval of Chief Inspector of Building and Other Construction.
